Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 67G] [Entire Act] State of Punjab - Subsection Section 67G(19) in The Punjab Factory Rules, 1952 (19)Young persons not be employed as drivers of locomotive or as shunters. - No person who is below the age of eighteen years and no person who is not sufficiently competent and reliable shall be employed as a driver of a locomotive or as a shunter.
